(1)The Governors of St. Thomas' School (hereinafter referred to as the Governors) shall be -(a)[ the Bishop of Calcutta;] [Clause (a) substituted by W.B. Act 27 of 1990.](b)[ the Vice-President of the to cheer of Calcutta;] [Clause (b) substituted by W.B. Act 27 of 1990.](c)the Master of the Calcutta Trades Association for the time being ;(d)one person of either sex to be nominated by the Bengal Chamber of Commerce;(e)one person of either sex to be nominated by the Anglo-Indian and Domiciled European Association of Bengal;(f)[ one Anglo-Indian Councillor of the Calcutta Municipal Corporation or, if there is no such Councillor, one person belonging to the Anglo-Indian community to be nominated by the Corporation; and] [Clause (f) substituted by W.B. Act 27 of 1990.](g)the following persons, of either sex, being members of the [Church of North India] [Words within third brackets substituted by W.B. Act 27 of 1990.] namely :(i)[ three persons to be nominated by the State [Government;] [Sub-clause (i) substituted by Adaptation of Laws Order, 1937.]](ii)one person to be nominated by the vestry of St. Paul's Cathedral, Calcutta;(ii)two persons to be nominated by the vestry of St. John's Church, Calcutta; and(iv)one person to be nominated by the vestry of St. Stephen's Church, Kidderpore.
